For The vs Ms. Ankita Pal
2022 Latest Caselaw 577 Tri

                    HIGH COURT OF TRIPURA
                          AGARTALA
                          RFA 9 of 2022

For the Appellant(s)     :         Mr. S. M. Chakraborty, Sr. Advocate
                                   Ms. Ankita Pal, Advocate
For Respondent(s)        :         None

HON'BLE MR. JUSTICE ARINDAM LODH Order 02/06/2022 Heard Mr. S.M. Chakraborty, learned senior counsel assisted by

Ms. Ankita Pal, learned counsel appearing for the Appellants.

This is an appeal under Section 96 of the Civil Procedure Code,

1908 against the judgment dated 04.01.2021 passed by the Ld. Civil

Judge (Senior Division) Court No. 2, Agartala, West Tripura (Shri Dulai

Kanti Sukla Das) in T.S. 127 of 2016.

This appeal is admitted for hearing.

Call for records.

Issue usual notice.

Notice is made returnable on 14.07.2022.

The appellant shall take steps for service of notice upon the

respondents by registered post with A/D within 3(three) weeks.

It is informed that the decree holder-respondents herein have

filed an execution petition for execution of the decree dated 04.01.2021

as afore-stated.

In view of the admission of the appeal, further execution

proceeding shall be made suspended. Hence, further proceeding of the

case No. EX(T) No. 03 of 2022 filed by the respondents decree holder in

the court of learned Civil Judge (SR. Divn.), Court No. 2, Agartala,

West Tripura shall remain suspended till the matter is heard and

disposed of.

JUDGE

Rohit